High Courts09 Aug 1979Dismissed
Karuna Jal and Others Vs State of Orissa
Orissa High Court · (1980) 49 CLT 222
Penal Code, 1860 (IPC) — Section 122, 398, 399
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,381 of 1,622
High Courts07 Aug 1979Dismissed
State of Orissa Vs G.C. Kanungo
Orissa High Court · AIR 1980 Ori 157 : (1979) 48 CLT 505
Arbitration Act, 1940 — Section 13, 31, 33
High Courts07 Aug 1979Dismissed
Uchhab Pradhan Vs Union of India (UOI) and Another
Orissa High Court · (1979) 48 CLT 615
Arbitration Act, 1940 — Section 11, 12, 8, 8(1), 8(2)
High Courts06 Aug 1979Allowed
Shyam Sundar Das Vs Municipal Council, Baripada and Another
Orissa High Court · AIR 1980 Ori 145 : (1979) 48 CLT 471
Civil Procedure Code, 1908 (CPC) — Section 102Orissa Municipal Act, 1950 — Section 344Provincial Small Cause Courts Act, 1887 — Section 15(1)
High Courts03 Aug 1979Allowed
Arjuna Behera and Others Vs State of Orissa
Orissa High Court · (1979) 48 CLT 380
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(2)Evidence Act, 1872 — Section 114, 145, 27, 32Penal Code, 1860 (IPC) — Section 395, 411, 412
High Courts27 Jul 1979Dismissed
A. Venkata Rao Vs The State
Orissa High Court · (1979) 48 CLT 311
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts26 Jul 1979
Prakash Chandra Purohit Vs Industrial Tribunal and Another
Orissa High Court · (1979) 48 CLT 317
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 3, 33Payment of Wages Act, 1936 — Section 2
High Courts26 Jul 1979
Steel Trading Co. Vs State of Orissa
Orissa High Court · (1980) 45 STC 142
Orissa Sales Tax Act, 1947 — Section 24(1), 5(2)(A)(a)(ii)
High Courts25 Jul 1979Dismissed
Rupa Merli and Others Vs Krupa Padhan and Others
Orissa High Court · (1979) 48 CLT 287
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts25 Jul 1979Dismissed
Prahallad Rai Agarwala Vs Food Corporation of India
Orissa High Court · AIR 1980 Ori 16 : (1979) 48 CLT 292
Arbitration Act, 1940 — Section 28(1)
High Courts20 Jul 1979Allowed
Ashirbad Behera Vs State of Orissa and Others
Orissa High Court · AIR 1980 Ori 79 : (1979) 48 CLT 333
Constitution of India, 1950 — Article 226Orissa Municipal Act, 1950 — Section 398, 398(1), 398(2), 69, 69(1)Orissa Municipal Rules, 1953 — Rule 15, 16, 17, 18, 19
High Courts17 Jul 1979Dismissed
Prakash Chandra Sahu and Others Vs Managing Director, O.R.T. Co. and Others
Orissa High Court · AIR 1980 Ori 122
Constitution of India, 1950 — Article 107A, 14, 226, 227Evidence Act, 1872 — Section 101Motor Vehicles (Orissa) Rules, 1940 — Rule 3, 5
High Courts12 Jul 1979Dismissed
Dinamani Das and Others Vs Bimbadhar Padhan and Others
Orissa High Court · AIR 1979 Ori 178 : (1979) 48 CLT 200
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts27 Jun 1979Allowed
Ananda Sahu and Others Vs State of Orissa and Another
Orissa High Court · (1979) 48 CLT 217
Contract Act, 1872 — Section 50Income Tax Act, 1922 — Section 4, 4(1)Land Acquisition Act, 1894 — Section 18, 18(2)
High Courts22 Jun 1979Allowed
Mst. Radha Hota Vs Dutika Satpathy and Another
Orissa High Court · (1979) 48 CLT 211
Evidence Act, 1872 — Section 68, 69, 81, 90Succession Act, 1925 — Section 276
High Courts18 Jun 1979Dismissed
Indrajit Singh and Others Vs Mirza Jaliluddin Baig and Others
Orissa High Court · AIR 1979 Ori 196 : (1979) 48 CLT 389
Arbitration Act, 1940 — Section 13, 28, 30
High Courts18 May 1979
Radhamohan Dev and Another Vs Nabakishore Naik and Others
Orissa High Court · AIR 1979 Ori 181 : (1979) 48 CLT 178
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts18 May 1979
Dr. Bimal Chandra Kar Vs State of Orissa and Another
Orissa High Court · (1979) 48 CLT 158
Constitution of India, 1950 — Article 309Orissa Medical and Health Services (Recruitment and Promotion to Teaching Posts in the Medical Colleges) Rules, 1973 — Rule 10, 10(2), 11, 2, 3
High Courts18 May 1979Allowed
Niranjan Carma Vs The State of Orissa
Orissa High Court · (1979) 48 CLT 111
Penal Code, 1860 (IPC) — Section 302
High Courts18 May 1979Allowed
Shri R.N. Mathur, Regional Director, Employees' State Insurance Corporation Vs Shri S.C. Mallick, Director, Pressels Private Limited and Others
Orissa High Court · (1979) 48 CLT 224
Criminal Procedure Code, 1973 (CrPC) — Section 313Employees State Insurance (General) Regulations, 1950 — Regulation 26, 31, 4(1)Employees State Insurance Act, 1948 — Section 2(4), 2(5), 39(3), 39(4), 44(1)